Gladis Mary vs State Of Kerala
2021 Latest Caselaw 13124 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                         WP(C) NO. 23220 OF 2019
PETITIONER:

              GLADIS MARY
              AGED 63 YEARS
              W/O.THOMAS, KULANGARA HOUSE, MALIPPURAM P.O., VYPPIN,
              ERNAKULAM DISTRICT, PIN-682 511.

              BY ADVS.
              M.B.SHYNI
              SRI.DEEPAK RAJ


RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT,
           SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

     2        THE DISTRICT POLICE CHIEF(ERNAKULAM RURAL),
              OFFICE OF THE SUPERINTENDENT OF POLICE, ALUVA, ERNKAULAM
              DISTRICT, PIN-683 101.

     3        THE INSPECTOR S.H.O., NJARAKKAL POLICE STATION,
              NJARAKKAL, ERNAKULAM DISTRICT, PIN-682 505.

     4        THE SUB INSPECTOR OF POLICE,
              NJARAKKAL POLICE STATION, NJARAKKAL, ERNAKULAM DISTRICT,
              PIN-682 505.

     5        K.P.POLI,
              AGED 55 YEARS
              S/O.LATE PAILEE, KULANGARA HOUSE, NJARAKKAL, ERNAKULAM
              DISTRICT, PIN-682 505.

              R1 TO R4 BY ADV.SRI.SUNILNATH N.B, GOVT.PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION                ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23220 OF 2019
                                    2


                              JUDGMENT

This writ petition is filed with following prayer:

Issue a writ of mandamus or such other writ or direction directing the 3rd respondent to afford sufficient police protection to the personal life of the petitioner, her family members and her property.

2. According to the petitioner there is threat to the life of

the petitioner and her family members from the contesting

respondent. This Court issued notice to the 5 th respondent on

04.10.2019. Even after getting notice, there is no appearance for

the 5th respondent. The Government Pleader submitted that there

is no threat to the life of the petitioner and if there is any such

threat, the petitioner is free to approach the local police station

and the Police will do the needful in accordance to law.

In the light of the above submission, this writ petition can be

disposed in the following manner:

1. If there is any threat to the life of the petitioner

or her family members from the 5 th respondent

or his men, the petitioner is free to approach the

3rd respondent with a complaint.

2. If such a complaint is received, the 3 rd WP(C) NO. 23220 OF 2019

respondent will do the needful to protect the life

of the petitioner and her family members.

With the above observations, this writ petition is disposed of.

Sd/-

                                           P.V.KUNHIKRISHNAN
JV                                               JUDGE
 WP(C) NO. 23220 OF 2019



                APPENDIX OF WP(C) 23220/2019

PETITIONER ANNEXURE

EXHIBIT P1            A TRUE COPY OF THE LAND TAX RECEIPT DATED

20.08.2019 ISSUED BY NJARAKKAL VILLAGE.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 30.11.2010 IN IA NO.240/09 IN OS NO.179/2007 OF SUB COURT, KOCHI.

EXHIBIT P3 A TRUE COPY OF THE FINAL DECREE DATED 30.11.2010 IN IA NO.240/09 IN OS NO.179/2007 OF SUB COURT, KOCHI.

EXHIBIT P4 A TRUE COPY OF THE AFFIDAVIT AND PETITION FILED BEFORE THE SUB COURT, KOCHI FOR POLICE ASSISTANCE IN IA NO.93/2013 IN EP NO.66/2012 IN OS NO.179/2007.

EXHIBIT P5 A TRUE COPY OF THE PETITION DATED 20.08.2019 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.